B RAMANAIAH Vs. BRAHMAM

JUDGEMENT

(1.) AGGRIEVED by the award dated 31.07.2006 in M.O.P.No.435 of 2003 passed by the Chairman, MACT -cum -Principal District Judge, Ranga Reddy District (for short the Tribunal), the claimant preferred the instant appeal.

(2.) THE factual matrix of the case is thus:

(3.) THE parties in this appeal are referred as they stood before the Tribunal.